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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(5) in Uttaranchal Value Added Tax Act, 2005

(5)The person making such deductions under sub-Section(1) or sub- Section(2) or sub-Section(3) shall, at the time of payment or discharge furnish to the person from whose bills or invoices such deduction is made, a certificate is such form and manner and within such period as may be prescribed.